SATISH MAGANRAO JADHAV Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This appeal is preferred by the original accused No.1 against the Judgment and order dated 09.01.2014 in Sessions Case No.263 of 2012 (Old Sessions Case No.178 of 2009) passed by the Additional Sessions Judge, Vaijapur, whereby the appellant accused No.1 has been convicted for the ofence punishable under Section 302, 201 and 498-A of the Indian Penal Code (IPC) and is sentenced to sufer imprisonment for life and to pay fne of Rs.2,000/-, in default to sufer rigorous imprisonment for six months for the ofence punishable under Section 302 of the IPC and to sufer rigorous imprisonment for seven years and to pay {2} Cri.Appeal 59 of 2014 fne of Rs.2,000/-, in default to sufer rigorous imprisonment for six months for the ofence punishable under Section 201 of the IPC, and to sufer rigorous imprisonment for three years and to pay fne of Rs.2,000/-, in default to sufer rigorous imprisonment for six months for the ofence punishable under Section 498-A of the IPC . By the same Judgment and order, accused No.2 - Ashabai w/o. Maganrao Jadhav (the mother of accused No.1) is acquitted of the ofences punishable under Sections 302, 201 and 498-A of the IPC.

(2.) Facts giving rise to this appeal are as under;

(3.) It is further alleged that on 12.02.2009, the deceased made a telephonic call to the informant and informed him about beating by the appellant and accused No.2. The informant and his wife (PW-6) by the name of Alka immediately went to Waluj i.e. matrimonial place of the deceased. On enquiry, the deceased stated that the appellant and accused No.2 used to say that the deceased Varsha had illicit relations with someone at Turkabad. They used to say that she came to her matrimonial house against their will and they would eliminate her some day. She was subjected to beating for the whole night. The informant and his wife confronted the aforesaid incident to the accused No.2 and appellant and they apologized and assured to maintain the deceased well.